VIKRAM SINGH RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Writ Appeals being W.A. No. 1738 of 2024 (arising out of Writ Petition No.16384 of 2019) 2019),, W.A. No. 1877 of 2024 (arising out of Writ Petition No. 22359 of 2021) 2021), W.A. No. 1886 of 2024 (arising out of Writ Petition No. 24543 of 2021) 2021), W.A. No. 1953 of 2024 (arising out of Writ Petition No. 27662 of 2022) and W.A. No. 2198 of 2024 (arising out of Writ Petition No. 6432 of 2022) 2022)all impugn a common order dtd. 22/7/2024 passed in the respective espective Writ Petitions, dismissing the petitions seeking quashing of circular dtd. 19/3/2019.

(2.) Writ Petitions being W.P. No. 11376 of 2024, W.P. No. 19227 of 2023 and W.P. No. No. 26799 /2022 inter alia seek quashing of circular dtd. 19/3/2019.

(3.) The main challenge in the Writ Appeals and the Writ Petitions is to circular dtd. 19/3/2019 and all of them seek a direction to the Respondents to appoint candidates having BSc. (Mathematics) and BSc. (Biology) in equal proportion on the post of science and mathematics teacher, in all institutions on the post of Madhyamik Shikshak (Middle School Teacher). Since common question arises for consideration in all the appeal and petitions, they are taken up together.